Section 3(1)(b) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

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State of Himachal Pradesh - Subsection

Section 3(1)(b) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(b)described in the revenue records as shamilat taraf, pattis, pannas and thola and not used according to revenue records for the benefit of the village community or a part thereof or for common purposes of the village in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966; (31 of 1966) and

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State of Himachal Pradesh - Subsection

Section 3(1)(b) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974